Mastta Atachayya vs Neelapu Venkata Narayana
2024 Latest Caselaw 7234 AP

Andhra Pradesh High Court - Amravati

Mastta Atachayya vs Neelapu Venkata Narayana on 14 August, 2024

 APHC010730242001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                        [3397]
                            (Special Original Jurisdiction)

              WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                           FIRST APPEAL NO: 798/2002

Between:

Mastta Atachayya                                               ...APPELLANT

                                      AND

Neelapu Venkata Narayana                                      ...RESPONDENT

Counsel for the Appellant:

     1. M V S SURESH KUMAR

Counsel for the Respondent:

     1.

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing,

learned counsel representing on behalf of appellants represented that he had

addressed a letter to the appellant Nos. 2, 4 and 6 by issuing the Registered

Notice and the same was returned with an endorsement "addressee

deceased". He further represented that he has no instructions from the other appellants and requested to pass necessary orders. The representation made

by the learned counsel for the appellants is recorded.

2. Therefore, the Appeal Suit is dismissed for default. There shall be no

order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.14.08.2024 CVD